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State of Uttar Pradesh - Section

Section 37 in U.P. E-Court Fees Rules, 2016

37. Commissioner of Stamps to take appropriate action.

- The Commissioner of Stamps on receipt of inspection report shall take appropriate action in the matter and may (if so warranted by the circumstances) make recommendation to the Appointing Authority, including imposition of penalty and/or termination of appointment of Central Record-keeping Agency or the agency Authorized as Collection Centre. If the Commissioner of Stamps is also authorized by the Government to function as Appointing Authority, he will take appropriate action in that capacity.